Section 24 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
24. Casual vacancies in office of Chairman and Vice-Chairman.
- If the office of the Chairman or the Vice-Chairman becomes vacant due to any reason, the vacancy shall be filled by election in accordance with the provisions of section 21:Provided that, the person so elected shall hold office so long only as the member in whose place he is elected would have held office, if the vacancy had not occurred.
